Madras High Court
S.Murali Krishna vs The Commissioner Of Police on 22 May, 2024
Author: S.Srimathy
Bench: S.Srimathy
W.P.(MD).No.11238 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.05.2024
CORAM
THE HON'BLE MRS.JUSTICE S.SRIMATHY
W.P.(MD).No.11238 of 2024
S.Murali Krishna ... Petitioner
Vs
1.The Commissioner of Police,
Trichy City,
Trichy.
2.The Inspector of Police,
Ponmalai Police Station,
Trichy District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorarified Mandamus, to
quash the order of rejection passed by the 2nd respondent dated 14.05.2024
and directing the 2nd respondent herein to grant permission and to provide
police protection to conduct the “Aadalum Paadalum” dance program on
25.05.2024 and 26.05.2024 from 6.00 PM to 10.00 PM in pursuant to the
“vaigashi Thiruvizha” of Arulmiku Sri Sellaandiamman Thirukkoyil,
situated at Arjunan Nagar Village, Melakalkandarkottai, Trichy District on
considering the petitioner's representation dated 14.05.2024.
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W.P.(MD).No.11238 of 2024
For Petitioner : Mr.J.Ebinezar Charles
For Respondents : Mr.M.Sakthi Kumar
Government Advocate(Crl.Side)
ORDER
This Writ Petition is filed challenging the impugned order, dated 14.05.2024 passed by the second respondent rejecting the petitioner's request for grant of permission to conduct conduct the “Aadalum Paadalum” dance program on 25.05.2024 and 26.05.2024 from 6.00 PM to 10.00 PM in pursuant to the “vaigashi Thiruvizha” of Arulmiku Sri Sellaandiamman Thirukkoyil, situated at Arjunan Nagar Village, Melakalkandarkottai, Trichy District.
2. In similar matters, where permission was sought for to conduct Adal Padal programmes, the Hon'ble Division Bench of this Court in W.P. (MD).No.12535 of 2023 in the case of C.Sathasivam Vs. The Superintendent of Police, Trichy and another, had an occasion to consider the issue and in the said decision dated 24.05.2023, the Division Bench had issued the following directions to the respondents therein:
“15. Therefore, this Court, in order to give a quietus to 2/7 https://www.mhc.tn.gov.in/judis W.P.(MD).No.11238 of 2024 such issues, disposes of this writ petition with the following directions:
(a) On the seventh day from the date of the receipt of the representation, for the conduct of the cultural program (Adal Padal), associated with any temple festival, if the authorities do not take steps either to grant permission or reject permission, there shall be a deemed permission on the eighth day;
(b)On such deemed permission, the organisers, who shall be the responsible members of the festival committee, shall ensure that only cultural programs having some relevance to the temple or the festival in question would be conducted and there shall not be any obscene display/dance being conducted;
(c) The program shall not extend beyond 10 p.m.;
(d)No women participating in the cultural program would be depicted or portrayed in an obscene or undignified manner either in the form of clothing or otherwise;
(e) The music that shall be used shall be in sync with the precincts of the temple and double meaning songs should not be played;
(f) There shall be no supply of alcohol or any intoxicating material in and around the area where cultural program is scheduled to be held;
In case of violation of any conditions, it is open to the authorities to initiate such action as is required under law and the persons who are the organisers/committee members shall 3/7 https://www.mhc.tn.gov.in/judis W.P.(MD).No.11238 of 2024 be held responsible. The Public Prosecutors shall ensure circulation of this order to the Superintendent of Police of all the Districts for issuing suitable instructions to their subordinate officers. No costs.”
3. In the instant case, the petitioner has given a representation to the respondents seeking permission to conduct dance programme. Necessarily, the respondents will have to abide by the directions of the Division Bench of this Court in the aforesaid decision. However, as seen from the impugned order, the directions issued by the Division Bench have not been considered by the second respondent while rejecting the petitioner's representation. In view of the same, the impugned order has to be quashed and the representation of the petitioner will have to be considered by the first respondent afresh on merits and in accordance with law after giving due consideration to the directions issued by the Division Bench of this Court in W.P.(MD).No.12535 of 2023 dated 24.05.2023 in the case of C.Sathasivam Vs. The Superintendent of Police, Trichy and another.
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4. Accordingly, the impugned order dated 14.05.2024 passed by the second respondent is hereby quashed and the first respondent is directed to pass final orders on merits and in accordance with law on the petitioner's representation, dated 14.05.2024 in the light of the directions issued by the Division Bench of this Court on 24.05.2023 in W.P.(MD).No.12535 of 2023 in the case of C.Sathasivam Vs. The Superintendent of Police, Trichy and another, on or before 24.05.2024.
5. In view of the above, this Writ Petition is allowed. There shall be no order as to costs.
22.05.2024 NCC : Yes/No Internet:Yes/No Index:Yes/No GBG Note : Issue order copy on 23.05.2024.
5/7https://www.mhc.tn.gov.in/judis W.P.(MD).No.11238 of 2024 To
1.The Commissioner of Police, Trichy City, Trichy.
2.The Inspector of Police, Ponmalai Police Station, Trichy District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
6/7https://www.mhc.tn.gov.in/judis W.P.(MD).No.11238 of 2024 S.SRIMATHY, J.
GBG ORDER IN W.P.(MD).No.11238 of 2024 22.05.2024 7/7 https://www.mhc.tn.gov.in/judis